RAJENDRA Vs. SUSHILA

JUDGEMENT

(1.) The present appeal has been preferred by the defendants/appellants being aggrieved by the order on IA-1 and decree dated 18.08.2018 passed by Prl. Senior Civil Judge, Athani, in R.A.No.3/2016 whereunder IA came to be dismissed by holding that the appeal is filed beyond the period of limitation and the judgment and decree passed by Addl. Civil Judge and JMFC, Athani, in O.S.No.1663/2009 dated 22.08.2015 came to be confirmed.

(2.) I have heard learned counsel appearing for the parties.

(3.) Though this appeal is posted for admission, with consent of learned counsel appearing for the parties, the same is admitted and taken up for final disposal.